December 06, 2018:
On Thursday, Supreme Court upheld the decision of Puducherry LG Kiran Bedi to nominate three MLAs to the Assembly.
Court in its statement stated, “LG has the power to nominate."
Congress had challenged the decision of LG to nominate MLA's saying she should have consulted the ruling party before nominating them.
The case dates back to 2017, when Kiran Bedi ran into a collision course with the elected government of Congress’s V Narayansamy by nominating three BJP-affiliated persons as MLAs.
While the ruling Congress moved the Madras high court accusing the L-G of bypassing the elected government, besides claiming illegality, Bedi said the nominations were valid as per the Union Territories Act.
The nominated MLAs are V Swaminathan, K G Shankar and S Selvaganapthy.
The Madras High Court had upheld the LG’s decision after which the Supreme Court was moved.
Though in the previous hearing, Supreme Court has refused to stay the Madras High Court's order, and said the MLAs should be allowed to attend the house.
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